JAIVEER SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Leave granted.

(2.) These appeals challenge the common judgment and order dtd. 14/9/2022 passed by the High Court of Uttarakhand at Nainital in a bunch of writ petitions which were filed challenging the order dtd. 10/2/2021 issued by the Secretary, Department of Elementary Education, Uttarakhand, Dehradun vide which he recalled his earlier order dtd. 15/1/2021. The High Court, vide the impugned judgment and order, held that the 18 months Diploma in Elementary Education (for short, "D.El.Ed.") conducted through the Open and Distance Learning (for short, 'ODL') mode in elementary education by the National Institute of Open Schooling (hereinafter referred to as 'NIOS') is a valid Diploma for applying against the regular posts of Assistant Teachers (Primary) in the State of Uttarakhand. The High Court therefore directed the State to consider the candidatures of the petitioners therein for the said post on the basis of the applications made by them pursuant to the advertisement issued by the Department of Elementary Education, Government of Uttarakhand, Dehradun.

(3.) Appeals arising out of SLP(C) Nos. 23583-84 of 2022 are filed by the candidates who are holding the 2 years diploma in elementary education whereas appeal arising out of SLP (C) No. 23943 of 2022 is filed by the State of Uttarakhand.